MUHAMMED ANAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.470/2022 of Kondotty Police Station alleging offences under Ss. 450 and 376(2)(n) of the Indian Penal Code, 1860 apart from Sec. 5(l) r/w Sec. 6(l) of the Protection of children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the accused enticed the victim, aged 15 years and after trespassing into her house committed aggravated penetrative sexual assault between 7/5/2022 and 2/7/2022 and thereby committed the offences alleged.